Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 237] [Entire Act] State of Punjab - Subsection Section 237(2) in The Punjab Municipal Act, 1999 (2)The tax on vehicles or animals shall be payable in advance in such number of instalments and in such manner as may be determined by regulations made in this behalf.
